JASWINDER SINGH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) For the reasons stated in the application, duly supported by an affidavit, delay of 78 days in re-filing the appeal is condoned. Application is, accordingly, allowed. LPA-659-2022 (O&M)

(2.) Learned counsel for the parties submit that identical bunch of appeals against the same judgment i.e. LPA No. 961 of 2021 Gurcharan Singh and others vs. State of Punjab and others and other connected matters have been dismissed by a co-ordinate Bench of this Court vide order dtd. 16/5/2022 and the present appeal is also covered by the said judgment. The order passed in LPA No. 961 of 2021 and other connected matters dtd. 16/5/2022 by a co-ordinate Bench of this Court is in the following terms:-

(3.) The grouse as such of the candidates was that subsequently amendment had been made in the Standing order whereby interview has been dispensed with. The date of the amendment is stated to be 26/9/2016. This was the primary grievance as such of the candidates that in view of the said amendment since the interview was done away, it amounted to changing the rules of the game when the game had started.